Section 24O(2) in The Orissa Agricultural Produce Markets Rules, 1958
(2)Every such application shall be accompanied by;(i)A Demand Draft of Rs.10,000/- (Rupees Ten Thousand only) drawn in favour of the Director payable at Bhubaneswar, towards renewal fee.(ii)A report on the implementation of the infrastructure facilities.(iii)Clearance Certificate regarding payment of dues to the Director, the concerned Regulated Market Committee, the VAT and Entry Tax Authorities and other local authorities, if any.
